ITAT Ranchi Bench
1,955 judgments
BIKASH KUMAR SINGH,RANCHI vs DCIT/ACIT, CIRCLE-1, RANCHI
Shri Sonjoy Sarma (Judicial Member), Shri Ratnesh Nandan Sahay (Accountant Member)
KULDIP SINGH,RANCHI vs DCIT/ACIT, CIRCLE-1, RANCHI
Shri Sonjoy Sarma (Judicial Member), Shri Ratnesh Nandan Sahay (Accountant Member)
SUMBUL ALAM,RANCHI vs THE ASSISSTANT COMMISSIONER OF INCOME TAX, RANCHI
SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
ALHAMD EDUCATION & WELFARE TRUST,HAZARIBAGH vs ITO - WARD 1(1), AAYKAR BHAWAN, HAZARIBAGH
ARVIND KUMAR MISHRA,JAMSHEDPUR vs ITO 1(1), JAMSHEDPUR
Shri Sonjoy Sarma (Judicial Member), Shri Ratnesh Nandan Sahay (Accountant Member)
SURESH KUMAR MODI HUF,UPPER BAZAR vs ITO WARD 3(1), MAIN ROAD
SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
M/S EKLAVYA ESTATE PVT.LTD.,RANCHI vs DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2, RANCHI, RANCHI
SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
PATEL SEVA SANGH,BOKARO STEEL CITY vs ASSISTANT COMMISSIONER OF INCOME TAX (NATIONAL E-ASSESSMENT CENTRE), RANCHI
SHRI SONJOY SARMA (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
CHANDRAVANSHI EDUCATIONAL FOUNDATION,GARHWA vs CIT(EXEMPTION), PATNA
SHRI SONJOY SARMA (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
GIRIJA MEMORIAL WELFARE TRUST,RANCHI vs COMMISSIONER OF INCOME TAX,EXEMPTION,PATNA., RANCHI
Shri Sonjoy Sarma (Judicial Member), Shri Ratnesh Nandan Sahay (Accountant Member)
RASTRA SAMVARDHAN SAMITI JHARKHAND ,RANCHI vs COMMISSIONER OF INCOME TAX, EXEMPTION,PATNA , RANCHI
Shri Sonjoy Sarma (Judicial Member), Shri Ratnesh Nandan Sahay (Accountant Member)
INDIAN EDUCATION TRUST,DHANBAD vs COMMISSIONER INCOME TAX APPEAL, INCOME TAX DEPARTMENT DELHI
SHRI SONJOY SARMA (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
MISRILALL JAIN & SONS,SINGHBHUM WEST vs ACIT, CENTRAL CIRCLE-1, RANCHI
the Ld. CIT(A) where Ld. CIT(A) upheld the addition of *4,75,23,253 treating interest income as income from other sources, and the disallowance of expenses of ₹3,42,60,244, granting only an ad hoc relief of ₹10,00,000. 4. Aggrieved, the assessee is in appeal before the Tribunal. At the time of the hearing the Ld. Counsel for the assessee submitted that the alleged escaped income of ₹1,32,63,010 was already disclosed by the assessee in the return filed in response to notice under section 148
SARVODAY ELECTRONICS AND WELFARE TRUST ,RANCHI vs COMMISSIONER OF INCOME TAX EXEMPTION PATNA , RANCHI
Shri Sonjoy Sarma (Judicial Member), Shri Ratnesh Nandan Sahay (Accountant Member)
RAMSHOBHA EDUCATIONAL WELFARE TRUST,RANCHI vs COMMISSIONER OF INCOME TAX , EXEMPTION , PATNA , RANCHI
Shri Sonjoy Sarma (Judicial Member), Shri Ratnesh Nandan Sahay (Accountant Member)
ANKUR RURAL AND TRIBAL DEVELOPMENT SOCIETY ,RANCHI vs COMMISSIONER OF INCOME TAX , EXEMPTION,PATNA , RANCHI
BINOD CHOUDHARY,RAMGARH, JHARKHAND vs INOCME TAX OFFICEF, RAMGARH
Shri Sonjoy Sarma (Judicial Member), Shri Ratnesh Nandan Sahay (Accountant Member)
HARI SHANKER SINGH,CHUTIA vs INCOME TAX OFFICER, RANCHI
Shri Sonjoy Sarma (Judicial Member), Shri Ratnesh Nandan Sahay (Accountant Member)
MISRILALL JAIN & SONS,SINGHBHUM WEST vs ACIT, CENTRAL CIRCLE-1, RANCHI
Shri Sonjoy Sarma (Judicial Member), Shri Ratnesh Nandan Sahay (Accountant Member)
ANWESH KUMAR CHAKRABORTY,KOLKATA vs ASSESSING OFFICER, JAMSHEDPUR
SHRI SONJOY SARMA (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
